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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(1) in The Bombay Minor Mineral Extraction Rules, 1955

(1)The period for which a quarrying lease may be granted shall not, except with the approval of Government, exceed 10 years. The lease shall be renewable at the option of the lessee for one period not exceeding the duration of the original lease.